Orissa High Court
WP(C)/15366/2020 on 3 July, 2020
Author: K.R.Mohapatra
Bench: K.R.Mohapatra
W.P.(C) No. 15366 of 2020
2. 03.07.2020 Due to outbreak of COVID-19, this matter is
taken up through Video Conferencing.
Heard Mr.Mohit Agarwal, learned counsel for
the petitioner.
Petitioner, in this writ petition, assails the
action of the opposite parties in not taking any final
decision on his application for change of allotment of
EWS flat under Bidyadharpur Housing Scheme.
Learned counsel for the petitioner submits
that the petitioner belongs to economically weaker
section of the society and has applied for allotment of
a flat under Bidyadharpur Housing Scheme and he
has been allotted EWS Flat No.9/9 in 2nd Floor of the
said housing complex. Since his father is a cardiac
patient and has undergone bypass surgery in 2008 it
would be difficult for him to climb up to the 2nd floor.
Thus, he made a representation to the Secretary of
Odisha State Housing Board (OP No.2) on 19.02.2020
(Annexure-6). He has also made received information
under the provisions of RTI Act to the effect that three
units in Flat No.1/2, 9/2 and 19/1 are available in
the said Housing project at Bidyadharpur. Thus, he
prays for a direction for disposal of his representation
dated 19.02.2020 (Annexure-6) at an early date
taking into consideration the information supplied to
the petitioner vide letter dated 19.06.2020 (Annexure-
7) under RTI Act.
-2-
Taking into consideration the innocuous
nature of prayer made in this writ petition as well as
the submission of Mr.Agarwal, learned counsel for the
petitioner, this Court without expressing any opinion
on the merits of the case of the petitioner, disposes of
the writ petition with a direction that the
representation of the petitioner dated 19.02.2020
(Annexure-6) may be considered by opposite party
No.2-Secretary, Odisha State Housing Board,
Bhubaneswar as expeditiously as possible, preferably
within a period of six weeks from the date of
production of authenticated copy of this order
downloaded from the website of this Court in the
manner prescribed in this Courts Notice No.4587
dated 25.03.2020, which shall be treated at par with
the certified copy of this order. Needless to mention
here that the representation of the petitioner shall be
considered taking into consideration the information-
Annexure-7 supplied to the petitioner under RTI Act
to the effect that some flats are available in the
ground floor of the said Housing project,
Bidyadharpur Housing Scheme.
.............................
K.R.Mohapatra, J.
.................................. (K.R.MOHAPATRA, ss J.